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State of Telangana - Section

Section 21 in Telangana Small Causes Courts Act, 1330 F

21. [ Vacation. [Sections 21 and 22 added with marginal headings by Act No.15 of 2005.]

- The High Court may by notification permit a Court of Small Causes to adjourn from time to time for such period not exceeding in aggregate two months in each year.